Section 15(2) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(2)The register shall be in such form as may be prescribed. The Registrar shall maintain the register in separate parts, each of which shall contain separately the names of practitioners qualified to practise in each of the [six] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992] systems of medicine. Each part of the register, shall contain the name, residence and qualifications of every registered practitioner, together with the date on which such qualifications were acquired.
